Commissions Of Inquiry (West Bengal Amendment) Act, 1980

Commissions Of Inquiry (West Bengal Amendment) Act, 1980 1. Short title. 2. Application of the Act. 3. Amendment of section 5 of Act 60 of 1952.

The Commissions Of Inquiry (West Bengal Amendment) Act, 1980

West Bengal Act 49 of 1980

WB265

[24th January, 1981.]

Assent of the President was first published In the Calcutta Gazette, Extraordinary, dated the 24th January, 1981.

An Act to amend the Commissions of Inquiry Act, 1952, in its application to West Bengal.

Whereas it is expedient to amend the Commissions of Inquiry Act, 1952, in its application to West Bengal, for the purpose and in the manner hereinafter appearing;

It is hereby enacted as follows:-

1. Short title. - This Act may be called the Commissions of Inquiry (West Bengal Amendment) Act, 1980.
2. Application of the Act. - The Commissions Of Inquiry Act, 1952 (hereinafter referred to as the principal Act), shall, in its application to West Bengal, be amended an the manner hereinafter provided.
3. Amendment of section 5 of Act 60 of 1952. - To sub-section (3) of section 5 of the principal Act, the following Explanationshall be added:-

"Explanation. - For the purpose of this sub-section, any police officer of or above the rank of Inspector of Police shall be deemed to be a gazetted officer.".